GICHIK TAMI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T. Taba, learned counsel for the petitioner. Also heard Ms. P. Pangu, learned Government Advocate for the respondent No.1; Mr. B. Picha, learned counsel for the respondent Nos. 2 to 7 and Mr. D. Mazumdar, learned Senior Counsel assisted by Mr. T. Garam, learned counsel for the respondent No.8.

(2.) This application is filed under Article 226 of the Constitution of India, seeking the issuance of a writ in the nature of Certiorari or Mandamus, or any other appropriate writ, order, or direction.

(3.) The brief facts of the case is that; the petitioner is the proprietor of a firm, namely M/S G.T. Enterprises, having its registered office at Dokum Colony, P.O. and P.S. Itanagar, Dist. Papum Pare, Arunachal Pradesh. It is categorized as a civil firm enlisted under the provisions of the Arunachal Pradesh Enlistment of Contractors in Works Department Rules, 2008, to engage in the business of supply and construction. Respondent No. 5 issued a notice inviting tender dtd. 11/8/2023 for the supply and procurement of materials pertaining to MGNREGA works 2023-24 for CD Block Sarli under Kurung Kumey District. The estimated cost for the work, as stated in the NIT, was Rs.20,241,845.00 (Rupees two crore two lakhs forty-one thousand eight hundred forty-five) only.